Section 14 in Civil Court Rules of the High Court of Judicature at Patna
14.
Every pleading, petition, affidavit or application filed in Court shall be-(1)type-written or written on foolscap water-marked plain demi-paper, one side of the paper only being used and a quarter margin together with at least one inch of space at the top and bottom of each sheet being allowed;Note. - The paper indicated is that generally known as "pie" or "cartridge" paper and is sold by all stamp-vendors.(2)couched in proper language;(3)dated, and signed by the person presenting it and also, where necessary, by such other person as may by law be required to sign such pleading, petition, affidavit or application;(4)signed by the scribe or typist, who shall state the capacity in which he writes it.Note 1. - This rule shall apply as far as possible to vakalatnamas, mukhtar-namas, process-fee sheets and similar other papers.Note 2. - A Mukhtar is not permitted to sign pleadings. When a plaint or written statement is presented or tendered by a Mukhtar an endorsement shall be made thereon by the officer of the Court receiving it in the following terms :-"Presented by A. B., Mukhtar."The endorsement shall be signed by such officer and the Mukhtar.
